BharatTaxGST

M/S Vishal Construction Thru. Authorized Partner Shiv Bahadur Singh vs. State Of U.P. Thru. Addl. Chief Secy. State Tax U.P. And 2 Others

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WTAX/401/2025HC AllahabadGSTCNR UPHC02031488202501 May 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Sarvesh Kumar Tiwari, Shailaja MishraFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:24989

Court No. - 6 Case :- WRIT TAX No. - 401 of 2025 Petitioner :- M/S Vishal Construction Thru. Authorized Partner Shiv Bahadur Singh Respondent :- State Of U.P. Thru. Addl. Chief Secy. State Tax U.P. And 2 Others Counsel for Petitioner :- Sarvesh Kumar Tiwari,Shailaja Mishra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing

6.

Orders dated 19.09.2023 & 11.03.2025 are quashed.

7.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 1.5.2025 nishant NISHANT MOHAN High Court of Judicature at Allahabad, Lucknow Bench

Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.